AMEERJAN Vs. SPECIAL TAHSILDAR ADI DRAVIDA WELFARE

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioners, Mr.Ameerjan & Mr.B.A.Shafeeq Ahamad, seeking a direction to the respondents to drop the proceedings for acquisition of their lands in S.No.136 of an extent of 1.40.0 Hectares and in S.No.137/2 an extent of 0.02.5 Hectares in Berikai Village, Hosur Taluk, Krishnagiri District.

(2.) THE petitioner own 4 Acres 50 cents of agricultural lands in Berikai Village, Hosur Taluk, Krishnagiri District. Since the 1st respondent issued notice under Section 3(1) in Form 1 of Tamil Nadu Acquisition of land for Harijan Welfare Scheme Act, 1978 in Na.Ka.No.811/04, dated 27.12.2004, stating that the petitioners land along with other lands are required for providing house sites for Adi Dravidars of the village, the 2nd petitioner sent objections on behalf of himself and his father Ameerjan, the 1st petitioner herein, on 20.01.2005 against the acquisition of lands for Adi Dravida Housing to the 1st respondent. Subsequently, the petitioners also received notice sent by post on 15.01.2005 and 16.01.2005, informing them to attend the enquiry to be held on 20.01.2005 at 11.a.m. at Krishnagiri, Special Tahsildar, Adi Dravida Welfare Office. THE petitioners requested that the enquiry to be held at some other date instead of 20.01.2005, in view of paucity of time.

(3.) HEARD the learned counsel on both sides.